Section 10 in The Delhi Narcotic Drugs Rules, 1985
10.
The, Collector may, with the previous sanction of the Excise Commissioner, by general or special order, authorise, on his application showing, annual requirements duly recommended by the Drugs Controller or the Assistant Drugs Controller or the Director/Dy. Director, Health Services, Delhi:(i)a Government Medical Officer in-charge of Government Medical Institution, or of a Government grant-in aided Medical Institution, to possess, for use in such Institution, or(ii)an approved practitioner in-charge of a local board or Municipal Dispensary belonging to missions and other corporate bodies, to posses, for use in such dispensary and hospital, or(iii)a Government Medical Officer in-charge of a hospital or dispensary, belonging to Railways, to possess for use in such hospital or dispensary, to possess such quantities of the manufactured drugs (other than prepared opium) or preparations containing manufactured drugs as may be specified in the order/authorisation, and subject to such conditions and in such manner as may be specified therein:Provided that the recommendations of the said authority will not be necessary in case of Government hospital/dispensaries:Provided further that the Collector may dispense with the requirements of the recommendations of the said authority, if in his opinion, the applicant is a man of good repute.
